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Delhi HC: Differential Treatment Between BCA Degrees Violates Article 14 of the Constitution - (05 Feb 2020)

CONSTITUTION

Delhi High Court has held that the classification between the students who had acquired their Bachelors of Computer Applications (BCA) qualifications via Open Distance Learning (ODL) institutions as against those who acquired the same through traditional universities is patently discriminatory and violative of Article 14 of the Constitution of India, 1949 as it unreasonably excludes students from access to Higher education only because they obtained their BCA qualification from ODL institutes.

Tags : DELHI HIGH COURT   DIFFERENTIAL TREATMENT BETWEEN BCA DEGREES  

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